Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 264] [Entire Act] State of Maharashtra - Subsection Section 264(1) in Maharashtra Land Revenue Code, 1966 (1)The superior holder of land, or in his absence the person actually in possession shall be liable in person and property for the land revenue due upon the holding.
